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[Cites 0, Cited by 0] [Section 115(1)] [Section 115] [Entire Act]

NCT Delhi - Subsection

Section 115(1)(ii) in The Delhi Municipal Corporation Act, 1957

(ii)any vacant land or building included in any village abadi, which is occupied for residential purpose by any original owner or his legal heir, subject to a maximum of one hundred square metres of covered space;